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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Maharashtra - Subsection

Section 2(w) in The Pandharpur Temples Act, 1973

(w)"Pariwar Devatas" means all those gods and goddesses (including carvings on pillars, painting on walls and photographs or any, picture thereof) (either within or without the precincts of the Temples) which are held out or represented to constitute retinue of God Wtthal, or as the case may be, of the Goddess Rukmini and of which a separate list is on the record (the Pariwar Devatas of Vitthal being registered as a separate trust under the Public Trusts Act, and the Pariwar Devatas of Rukmini (including the deities of Satyabhama and Rahi or Radhika) being included in the Rukmini Trust which is also registered under that Act);